Brijmohan vs State Of Rajasthan ...
2023 Latest Caselaw 8922 Raj

[2023:RJ-JD:37119]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 75/2022

Brijmohan S/o Shri Kaluram, Aged About 51 Years, B/c Brahman, Resident Of Village Post Kundry, Tehsil Parbatsar, District Nagour, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Food, Civil Supplies And Consumer Affairs Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. District Collector, Nagore, Rajasthan.

3. District Supply Officer, Nagour, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Harish Jangid For Respondent(s) : Mr. B.K. Kumawat for Mr. Dinesh Jain, Dy.G.C.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

01/11/2023

1. Learned counsel for the parties have submitted that the

controversy involved in this writ petition is squarely covered by

the decision of this Court dated 10.12.2012 rendered in S.B. Civil

Writ Petition No.11913/2012 - Siyaram Meena Vs. State of

Rajasthan & Ors.

2. In the case of Siyaram Meena (supra), this Court has held

thus:-

"Consequently, I would dispose of the writ petition with the direction that until 500 ration cards are attached to Fair Price Shop being rub by the petitioner, no other new Fair Price Shop in the area be allotted to any other person. Thereafter the respondents shall be free to allot

[2023:RJ-JD:37119] (2 of 2) [CW-75/2022]

new Fair Price Shops in the area where the petitioner is operating."

3. The present writ petition is disposed of in the light of the

aforesaid judgment and it is directed that until number of ration

cards to the fair price shops exceed 500 and 2000 units of NFSA,

no new Fair Price Shop shall be allotted. If the number of ration

cards exceeds 500 and 2000 units of NFSA, then the respondents

shall be free to allot license for new Fair Price Shops.

4. Stay application also stands disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 409-Zeeshan

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